Calcutta High Court (Appellete Side)
Joydeb Dutta vs Sri Mrityunjoy Dutta & Ors on 7 August, 2023
FA-116 of 2019
07.08.2023
Item no.13
Court No.50
Joydeb Dutta
Vs
Sri Mrityunjoy Dutta & Ors
Ms Riya Ghosh, Ld. Advocate appears
For the sole appellant.
Perused the office report dated 03.08.2023
/04.08.2023 and the order dated 11.07.2023
passed by this Court.
In the said order, the Ld. Advocate for the sole
appellant was directed to file the requisites
within two weeks from the said order dated
11.07.2023 for effecting service of notice of appeal
upon the respondent nos. 1 to 6 through speed post
with A.D. It appears from the said office report that a report of the Process Server has been received by the department in respect of the notices of appeal issued to the respondent nos.1, 3 to 6 on 19.04.2021 by ordinary way (through special messenger). As per the Process Server's report the said notices returned unserved as it was received at the office, after expiry of the date, fixed for the return of the notice.
It is further apparent from the said office report that no requisites have yet been filed by the Ld. Advocate for the sole appellant for effecting service of notice of appeal upon the respondent nos. 1 to 6 through speed post with A.D, in compliance with the said order passed by this Court.
In view of the above facts and circumstances. the the Ld. Advocate for the sole appellant is directed to comply the earlier order dated 11.07.2023 within two weeks from this date.
(Nabanita Ray) Registrar Administration (L&OM)